Madras High Court
V.A.Marimuthu vs Sabitha on 18 July, 2014
Author: N.Paul Vasanthakumar
Bench: N.Paul Vasanthakumar
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 18.07.2014
CORAM
THE HONOURABLE MR.JUSTICE N.PAUL VASANTHAKUMAR
Contempt Petition No.383 of 2014
V.A.Marimuthu ... Petitioner
Vs.
1. Sabitha,
The State of Tamil Nadu,
rep. by the Secretary to the Government,
School Education Department,
Fort St. George,
Chennai – 600 009.
2. Rameswara Murugan,
The Director of School Education (Hr. Secondary),
College Road,
Nungambakkam,
Chennai – 600 006.
3. Sugumar Devadoss,
The Chief Educational Officer,
Dindigul,
Dindigul District. ... Respondents
Petition filed under Section 11 of the Contempt of Courts Act,
1971 to punish the respondents for the wilful disobedience of the order
passed by this Court in W.P.No.8877 of 2012 dated 09.4.2012.
For Petitioner : Mr.V.Thirupathi
For respondent : Mr.V.Subbiah
Special Government Pleader
ORDER
This Contempt Petition has been filed for non-compliance of the order of this Court made in W.P.No.8877 of 2012, dated 09.4.2012, N.PAUL VASANTHAKUMAR, J.
bbr wherein a direction was issued to the respondents to extend the benefits of G.O.Ms.No.216, Finance (PC) Department, dated 22.03.1993 to the petitioner and to revise the pensionary benefits and pay arrears within a period of four weeks from the date of receipt of a copy of this order.
2.The learned Special Government Pleader submits that the arrears amount of Rs.69,228/- has been sanctioned and also credited to the account of the contempt petitioner on 15.7.2014.
3. Recording the said submission, the order of this Court dated 09.4.2012 in W.P.No.8877 of 2012 is complied with. Hence, the Contempt Petition is closed. No costs.
18.07.2014 Index:Yes/No Internet: Yes/No bbr Cont. P. No.383 of 2014